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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4) in Gujarat Lokayukta Aayog Act, 2013

(4)An investigation under this section of an action taken by or with the approval of a public functionary shall not be affected merely on the ground that subsequent to such action such public functionary ceased to hold the office in which the action was taken by him or with his approval or ceased to be such public functionary.